Manjinder Singh vs State Of Punjab
2023 Latest Caselaw 13952 P&H

2023:PHHC:110160

207(2) IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.28493 of 2023 (O&M)
Date of Decision: 23.08.2023

Manjinder Singh
eses Petitioner
Versus
State of Punjab
beceesee Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. KBS Mann, Advocate,
for the petitioner.

Mr. Jaspal Singh Guru, AAG, Punjab.

RAJBIR SEHRAWAT, J. (ORAL)

Present petition has been filed under Section 438 of the Cr.P.C. seeking anticipatory bail to the petitioner in FIR No.215 dated 23.09.2022, under Sections 420, 465, 468, 471, 120-B IPC, registered at Police Station Sadar Fazilka, District Fazilka.

Learned counsel for the petitioner submits that pursuant to the interim order dated 01.06.2023, the petitioner has joined the investigation.

Learned State counsel, being instructed by ASI Piara Singh submits that the petitioner has joined the investigation and is not required for further investigation.

In view of the above, the present petition is allowed. Interim

order dated 01.06.2023, passed by this Court, is made absolute.

(RAJBIR SEHRAWAT) 23.08.2023 JUDGE sandeep Whether Speaking/Reasoned_ : Yes/No

SANDEEP GROVER Whether Reportable : Yes/No 2023.08.24 09:22

| attest to the accuracy and

integrity of this order/judgment.